Supreme Court - Daily Orders
Nabam Rebia vs Registrar General, Gauhati High Court . on 27 January, 2016
Bench: Jagdish Singh Khehar, Dipak Misra, Madan B. Lokur, Pinaki Chandra Ghose, N.V. Ramana
1
ITEM NO.501 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 876/2016
(Arising out of impugned final judgment and order dated 07/01/2016
in WP(C) No. 10/2016 passed by the High Court Of Gauhati)
NABAM REBIA Petitioner(s)
VERSUS
REGISTRAR GENERAL, GAUHATI HIGH COURT AND ORS. Respondent(s)
(with office report)
WITH
S.L.P.(C)...CC No. 779-780/2016
(With appln.(s) for permission to file SLP and Office Report)
SLP(C) No. 1259-1260/2016
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for exemption from filing c/c of the impugned judgment
and Office Report)
WRIT PETITION(C) NO. 53 OF 2016
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
In SLP 876/2016 Mr. Vivek Tankha, Sr. Adv.
Ms. Kanika Singh, Adv.
Mr. Ashish Jha, Adv.
Mr. Sarvesh Singh Baghel,Adv.
Mr. Nizam Pasha, Adv.
For Petitioner(s) Mr. Fali S. Nariman, Sr. Adv.
In CC 779-780/2016, Mr. Subhash Sharma, Adv.
& WP No. 53/2016 Mr. Arunabh Chowdhary, Adv.
Ms. Heena Khan, Adv.
Ms. Megha Gupta, Adv.
Mr. Ashish Jha, Adv.
Ms. Pallavi Langar,AOR
Signature Not Verified
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Digitally signed by
Renuka Sadana
Date: 2016.01.27
In SLP 1259-60/2016 Mr. Vivek Tankha, Sr. Adv.
16:20:31 IST
Reason:
Mr. Ankur Chawla,Adv.
Ms. Megha Gupta, Adv.
Ms. Kanika Singh, Adv.
Mr. Nizam Pasha, Adv.
2
Mr. D.Kumanan, Adv.
Mr. Sachin Pujari, Adv.
Mr. Parth Tiwari, Adv.
Mr. Varun Chopra, Adv.
Mr. Sarvesh Singh Baghel, AOR
For Respondent(s) Mr. Mukul Rohatgi, AG
(UOI) Mr. Ranjeet Kumar, SG
Mr. Tushar Mehta, ASG
Mr. B.V. Balaram Das, AOR
For Governor Mr. Satya Pal Jain, Sr. Adv.
Mr. Vikramjit Banerjee, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Mr. Vikas Singh Jangra, Adv
Mr. Ashok Desai, Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Rajiv Dalal, Adv.
Mr. Ashmeet Singh, Adv.
Mr. Abhay Kumar,Adv.
Mrs. Deepika Kalia, Adv.
Mr. Tenzing Tsering, Adv.
Mr. Kapish Seth, Adv.
Mr. Anmol Chandan, Adv.
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Subramonium Prasad, Sr. Adv.
Ms. Meha Aggarwal, Adv.
Mr. Utkarsh, Adv.
Ms. Sanskriti Pathak, Adv.
Ms. Varuna Bhandari, Adv.
Ms. Apoorva Garg, Adv.
Mr. Anish Agarwal, Adv.
Mr. Aditya Singh,AOR
for RR No.17 Dr. Rajeev Dhawan, Sr. Adv.
Mr. Jayant Mohan, Adv.
For RR No.1 Mr. P.I. Jose, Adv.
Mr. Nitin Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Writ Petition(C) No. 53 of 2016 Issue notice to respondent nos. 1 and 2 only. Service on respondent no.3 is dispensed with till further orders.
3
Mr. B.V. Balaram Das, Advocate accepts notice on behalf of the Union of India, and Mr. Vikas Singh Jangra, Advocate accepts notice on behalf of the Governor of Arunachal Pradesh.
Learned Attorney General for India appearing for the Union of India seeks liberty till 29.01.2016 to file counter affidavit, if any, and requests that the matter may be posted for hearing on 1.2.2016. Mr. Satya Pal Jain, learned senior counsel representing the Governor of Arunachal Pradesh undertakes to furnish a copy of the Governor's report and other material recommending issuance of a proclamation under Article 356 of the Constitution of India, to the Court in a sealed cover.
In the above view of the matter, liberty is granted to respondent nos. 1 and 2 to file their respective counter affidavits, if any, by 29.01.2016. Respondent no.2 shall also intimate the date of report of the Governor recommending President's Rule to the learned counsel for the petitioner during the course of the day.
On a request made by Mr. Fali S. Nariman, learned senior counsel representing the petitioner, liberty is granted to the learned counsel for the petitioner to amend Writ Petition No. 53 of 2016, so as to assail the report of the Governor, and the consequential proclamation.
List along with other matters on 1.2.2016 at 2.00 p.m. Original record be kept available by the learned Attorney General during the hearing.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS